Section 144E in The Indian Post Office Rules, 1933
144E.
(1)The form duly filled together with the amount of 'IMO', the commission and the charges, if any, payable for personalised message, may be presented at the specified post office during the hours prescribed for 'IMO' transactions.(2)A receipt thereof shall be given to the remitter along with a confidential 'IMO' number in a scaled condition in the space provided in the receipt.(3)The remitter shall inform the payee at his own means and risk, the confidential 'IMO' number.(4)The payee may present his request for payment of 'IMO' along with the confidential 'IMO' number in the prescribed form in any specified post office other than the post office of its booking.(5)The Counter Postal Assistant/Supervisor shall arrange for payment of 'IMO' to the payee after verifying the confidential 'IMO" number, identity of the payee and the correctness of its actual booking.
